Chattisgarh High Court
Rajesh Kumar Pandey vs State Of Chhattisgarh 44 Wps/591/2018 ... on 16 January, 2018
Author: Manindra Mohan Shrivastava
Bench: Manindra Mohan Shrivastava
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPS No. 7128 of 2017
Rajesh Kumar Pandey S/o Late Shri B L Pandey Aged About 58 Years
Posted As Assistant Engineer, Municipal Corporation, Durg, District Durg,
Chhattisgarh., Chhattisgarh
---- Petitioner
Versus
1. State Of Chhattisgarh Through The Secretary, Urban Administration
Department, Mahanadi Bhawan, Mantralaya, Naya Raipur, District
Raipur, Chhattisgarh., Chhattisgarh
2. The Director, Depeartment Of Urban Administration And Development,
New Raipur, Chhattisgarh., District : Raipur, Chhattisgarh
3. The Commissioner, Municipal Corporation, Durg, District Durg,
Chhattisgarh., District : Durg, Chhattisgarh
---- Respondents
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For petitioner : Mr. H. S. Patel, Advocate For State : Mr. Majid Ali, GA
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Hon'ble Shri Justice Manindra Mohan Shrivastava Order on Board 16/01/2018
1. Learned counsel for the petitioner seeks to withdraw this petition.
2. Accordingly, the petition is dismissed as withdrawn.
Sd/-
(Manindra Mohan Shrivastava) Judge Rohit